Madhya Pradesh High Court
M/S Vardhman Fabrics vs The State Of Madhya Pradesh on 7 January, 2020
Author: Chief Justice
Bench: Chief Justice
1 WP-8762-2016
The High Court Of Madhya Pradesh
WP-8762-2016
(M/S VARDHMAN FABRICS Vs THE STATE OF MADHYA PRADESH AND OTHERS)
12
Jabalpur, Dated : 07-01-2020
Shri Gaurav Tiwari, learned counsel for the petitioner.
Shri Devendra Gangrade, learned Panel Lawyer for the
respondents/State.
Issue notice to the respondents on payment of process fee. Heard on I.A.No.14673/2019, an application for amendment.
For the reasons stated in the application, the same is allowed. Let the amendment be carried out within seven days. Learned counsel for the State prays for and is granted time to file reply. List the case on 04.03.2020.
(AJAY KUMAR MITTAL) (VIJAY KUMAR SHUKLA)
CHIEF JUSTICE JUDGE
Sha
Digitally signed by SMT SHALINI
SINGH LANDGE
Date: 13/01/2020 16:33:37